Kantilal Nanalal Trivedi And 3 Ors vs Ami Corporation
2023 Latest Caselaw 8944 Bom

KVM

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                                                            36 - SS 16 OF 2022.doc


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION
               SUMMARY SUIT NO. 16 OF 2022
                          ALONGWITH
         SUMMONS FOR JUDGMENT NO. 57 OF 2022
                                IN
               SUMMARY SUIT NO. 16 OF 2022
Kantilal Nanalal Trivedi & Ors.        ..... Plaintiffs
     VERSUS
Messrs Ami Corporation                 ..... Defendant
Mr.Rajiv Narula i/b. M/s.Jhangiani Narula & Associates for the
Plaintiffs.

Ms.Prachi Badani i/b. Pravin Mehta Mithi & Co. for the Defendant.

                                       CORAM: ABHAY AHUJA, J.

DATE : 30th AUGUST, 2023

P.C:-

Mentioned out of turn at 1.30 p.m.

2. Mr.Narula, learned counsel for the plaintiffs seeks some more

time to file rejoinder in the matter. Ms.Badani, learned counsel for the

defendant has no objection. Let the rejoinder be filed within a period of

two weeks with a copy to the other side.

3. List on 13th September, 2023.

[ABHAY AHUJA, J.]